Gujarat High Court
Manishbhai Nayanbhai Mod vs Vadodara Municipal Corporation on 9 August, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/8339/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8339 of 2016
With
SPECIAL CIVIL APPLICATION NO. 5116 of 2016
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MANISHBHAI NAYANBHAI MOD....Petitioner(s)
Versus
VADODARA MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
MR. JIT P PATEL, ADVOCATE for the Petitioner(s) No. 1
MR NILESH A PANDYA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 09/08/2017
ORAL ORDER
Registry as well as concerned advocate shall verify the record to see that affidavit in reply, if any, filed by the respondent is properly placed on record. Respondent shall also verify the judgment in the case of State of Punjab v. Jagjit Singh reported in 2017(1) SCC 148; so also judgment in the case of Anoop Jaiswal v. Government of India reported in 1984(2) SCC 369 to substantiate their reply. It is made clear that in such cases, if necessary, there would be an order to pay backwages with interest.
List on 30.8.2017.
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